Vidya Bai vs The Land Acquisition Officer
2023 Latest Caselaw 20281 MP

Madhya Pradesh High Court

Vidya Bai vs The Land Acquisition Officer on 1 December, 2023

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                               1
                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                ON THE 1 st OF DECEMBER, 2023
                                                 FIRST APPEAL No. 1602 of 2022

                            BETWEEN:-
                            VIDYA BAI W/O SHRI CHANDRABHUSHAN BRAHMIN,
                            AGED ABOUT 64 YEARS, OCCUPATION: HOUSE WIFE
                            VILLAGE LALPA BADRAON REWA DISTRICT REWA
                            (MADHYA PRADESH)

                                                                                             .....APPELLANT
                            (BY SHRI M.P. SHUKLA, ADVOCATE)

                            AND
                            1.    THE  LAND   ACQUISITION   OFFICER  FOR
                                  COLLECTOR SATNA DISTRICT SATNA (MADHYA
                                  PRADESH)

                            2.    THE EXECUTIVE ENGINEER, WATER RESOURCE
                                  DEPARTMENT,      SATNA DISTRICT   SATNA
                                  (MADHYA PRADESH)

                                                                                          .....RESPONDENTS
                            (BY SHRI SANDEEP DUBEY, PANEL LAWYER FOR RESPONDENT-STATE)

                                  T h is appeal coming on for orders this day, t h e cou rt passed the

                            following:
                                                                 ORDER

At the outset, in the light of order dtd. 05.01.2023 passed by the Registrar (J-1) and Taxing Officer, learned counsel for the appellant prays for withdrawal of this first appeal with liberty to file afresh as has been observed in the order dtd. 05.01.2023 passed by the Registrar.

2. Accordingly, the instant first appeal is permitted to be withdrawn and is hereby disposed off.

3. Registry is directed to return the certified copy of the impugned judgment & decree to learned counsel for the appellant after retaining its photocopy on record.

4. Pending application(s), if any, shall stand disposed off.

(DWARKA DHISH BANSAL) JUDGE KPS